JIJESH ARAVIND Vs. SMITHA DINESH T. C.

JUDGEMENT

(1.) The petitioner in OP(MV) No.2520/2013 on the file of the Motor Accidents Tribunal, Thrissur, has preferred this appeal seeking enhancement of the compensation awarded by the tribunal on account of the injuries sustained by him in a motor accident that occurred on 20/5/2013.

(2.) The case of the petitioner in brief is as follows:- On 20/5/2013, at about 10.30 a.m., while the petitioner was riding the motorcycle bearing registration No.KL-49-A-2290 along Thrissur-Palakkad National Highway, and when reached near Erimayur KTDC Hotel at Wadakkenchery, a car bearing registration No.KL-08-AR--8417 driven by the 2nd respondent in a rash and negligent manner, hit on the motorcycle which the petitioner was riding. Due to the impact of the hit, the petitioner was thrown onto the road, causing him serious injuries.

(3.) The owner and driver of the offending car were arrayed as 1st and 2nd respondents respectively, whereas, the insurer of the said car was arrayed as the 3rd respondent.